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Madhya Pradesh High Court

Ganeshram Pal vs The State Of Madhya Pradesh on 16 January, 2018

THE HIGH COURT OF MADHYA PRADESH MCRC-684-2018 sh (GANESHRAM PAL Vs THE STATE OF MADHYA PRADESH) e 2 ad Jabalpur, Dated : 16-01-2018 Pr Mr.Dharmendra Shah, learned counsel for the applicant. Mr.Akhilesh Singh, learned Government Advocate for the State.

a This is an application under section 439 of the Code of Criminal Procedure, hy 1973 for grant of bail on behalf of applicant Ganeshram Pal, in connection ad with Crime No.918/2017, registered at Police Station Waidhan, District M Singrauli, for offences under sections 323,376-D and 506 of the IPC. The applicant is in judicial custody since 17.11.2017 in the aforesaid offence.

of He is alleged to have participated in the rape of a married lady on 12.11.2017 rt when she was returning to her house after answering nature’s call in the ou night. The applicant is alleged to have intercepted her before she reached home and the co-accused Dharamraj is stated to have assaulted her C physically, thrown her against a wall and after that the applicant herein along h with the main accused Dharamraj said to have dragged the prosecutrix to the ig field where the co-accused Dharamraj is stated to have raped the prosecutrix H and after that both the applicant and the main accused went away from the scene of occurrence. The MLC does not reveal any external injuries on the prosecutrix and is inconclusive. Looking at the facts and circumstances of the case and the fact that the charge sheet has been filed, the diminished role attributed to the applicant herein, the MLC being inconclusive of rape, I am inclined to allow the instant application and direct that the applicant be enlarged on bail upon his furnishing personal bond in the sum of Rs.50,000/-(Rupees fifty thousand only) with one solvent surety in the like amount to the satisfaction of the Trial Court.

Certified copy as per rules.

(ATUL SREEDHARAN) sh JUDGE e ad Digitally signed by SHYAMLEE ss Pr SINGH SOLANKI Date: 2018.01.18 11:32:31 +05'30' a hy ad M of rt ou C h ig H